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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(1) in The Orissa Development Authorities Rules, 1983

(1)A register of works shall be maintained in such form as may be approved by the Authority. It shall contain record of every original work or repair, showing the expenditure incurred in comparison with the estimates and such other particulars as may be necessary.